Section 28(1) in The Orissa Court of Wards Act, 1947
(1)No person being the next legal heir of a ward, or appearing to have a direct or indirect advantage in the death or continued disqualification of such ward, shall be appointed guardian of such ward :Provided that the mother of a ward, or any person appointed guardian by the Will of a person authorised to make such appointment may be appointed guardian by the Court at its discretion.
